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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Haryana - Subsection

Section 40(1) in The Punjab State Aid to Industries Rules, 1936

(1)If the application is submitted after completion of assessment and the eligible unit has filed an appeal against the assessment order the eligible unit shall furnish a certificate in form 'W' from the concerned Assessing Authority showing the taxes as determined by him and paid by the Assessee.